Kerala High Court
Jubeesh V vs Panamaram Grama Panchayat on 8 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021/17TH BHADRA, 1943
WP(C) NO. 2330 OF 2018
PETITIONERS:
1 M.K.KUMARAN,
AGED 58 YEARS,
S/O.KARIMPAN,
MADOOR HOUSE, VALERY P.O.,
WAYANAD DISTRICT, PIN-670645.(DECEASED)
SMT. VASANTHAKUMARI V.S., AGED 51 YEARS, W/O.LATE
M.K.KUMARAN, MADOOR HOUSE, VAKERY (PO), SULTHAN
BHATHERY,WAYANAD DISTRICT, -673 592
IS IMPLEADED AS 1ST PETITIONER IN THE WRIT
PETITION IN THE CAPACITY AS LEGAL HEIR OF
DECEASED PETITIONER, AS PER ORDER DATED
18.03.2021 IN I.A.3/2021.
2 M/S.PANMARAM PETROLEUM,
PANAMARAM P.O., WAYANAD DISTRICT,
PIN-670721, REPRESENTED BY ITS PARTNER
M.K.KUMARAN.
SMT. VASANTHAKUMARI V.S., AGED 51 YEARS, W/O.LATE
M.K.KUMARAN, MADOOR HOUSE, VAKERY (PO), SULTHAN
BHATHERY, WAYANAD DISTRICT -673592.
M/S PANAMARAM PETROLEUM, PANAMARAM P.O., WAYANAD
DISTRICT, PIN-670721, REPRESENTED BY ITS MANAGING
PARTNER, K.P.NASSAR.
ARE SUBSTITUED AS PETITIONERS IN THE CAUSE TITLE
OF THE WRIT PETITION AS PER ORDER DATED
18.03.2021 IN I.A.4/2021.
BY ADVS.
SRI.SANTHOSH MATHEW
SRI.ARUN THOMAS
SRI.JENNIS STEPHEN
SMT.KARTHIKA MARIA
SRI.VIJAY V. PAUL
SMT.VEENA RAVEENDRAN
SRI.ANIL SEBASTIAN PULICKEL
SMT.DIVYA SARA GEORGE
SMT.JAISY ELZA JOE
WP(C) No.2330/2018 & connected cases
:2 :
RESPONDENTS:
1 THE DISTRICT MAGISTRATE (DISTRICT COLLECTOR)
WAYANAD-670721.
2 ADDITIONAL DISTRICT MAGISTRATE,
WAYANAD 670721.
3 THE BHARAT PETROLEUM CORPORATION LTD.
REPRESENTED BY ITS TERRITORY MANAGER,
KOZHIKODE-673011.
4 MINI SAJI
ARATTIL, ARATTUTHARA, MANANTHAVADY, PIN-670645.
5 M.K.ABDUL SHUKKOOR
ELAMMBILATT KOMATH, MATHAMANGALAM P.O.,
TALIPARAMBA, PIN-670306.
6 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
BY ADVS.
GOVERNMENT PLEADER SRI VIPIN NARAYANAN
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.MAHESH V RAMAKRISHNAN
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.09.2021, ALONG WITH WP(C).2661/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.2330/2018 & connected cases
:3 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021/17TH BHADRA, 1943
WP(C) NO. 2661 OF 2021
PETITIONERS:
1 JUBEESH V.,
AGED 28 YEARS,
S/O.BALAN, VARUMMAL HOUSE, EACHOME P.O.,
PANAMARAM, PIN-670 721.
2 SHIHAB.K.,
AGED 25 YEARS,
S/O.SAIDALAVI, KOLLIYIL HOUSE, KAVIMBUMMAL,
PANAMARAM P.O., WAYANAD, PIN-670 721.
BY ADVS.
SRI.SANTHOSH MATHEW
SRI.JENNIS STEPHEN
SRI.ANIL SEBASTIAN PULICKEL
SMT.LEAH RACHEL NINAN
SRI.ARUN THOMAS
RESPONDENTS:
1 PANAMARAM GRAMA PANCHAYAT,
PANAMARAM P.O., WAYANAD, PIN-670 721,
REPRESENTED BY ITS SECRETARY.
2 THE SECRETARY, PANAMARAM GRAMA PANCHAYAT,
PANAMARAM P.O., WAYANAD, PIN-670 721.
3 THE DISTRICT TOWN PLANNER,
OFFICE OF THE DISTRICT TOWN PLANNER, KALPETTA,
PIN-673 122, WAYANAD DISTRICT.
4 ABDUL SHUKOOR,
ELAMBALILAT KOMATH HOUSE, ERAMOM AMSOM,
MATHAMANGALAM DESOM, MATHAMANGALAM P.O.,
TALIPARAMBU TALUK, PIN-670 306, KANNUR DISTRICT.
5 MINI SAJI,
MANANTHAVADI AMSOM, ARATTUTHARA DESOM,
ARATTUTHARA P.O., MANANTHAVADY TALUK,
PIN-670 645, WAYANAD DISTRICT.
WP(C) No.2330/2018 & connected cases
:4 :
6 THE GEOLOGIST,
MINING AND GEOLOGY DEPARTMENT, KALPETTA,
PIN-673 121, WAYANAD DISTRICT.
7 TERRITORY MANAGER (RETAIL),
BHARAT PETROLEUM CORPORATION LTD.,
CEEKAY TOWES, VANDIPETTA,
NADAKKAVU WEST, CALICUT-673 011.
BY ADVS.
R1-2 BY SRI.M.R.HARIRAJ
R4-5 BY SRI.MAHESH V RAMAKRISHNAN
R7 BY SRI.M.GOPIKRISHNAN NAMBIAR
R7 BY SRI.K.JOHN MATHAI
R7 BY SRI.JOSON MANAVALAN
R7 BY SRI.KURYAN THOMAS
R7 BY SRI.PAULOSE C. ABRAHAM
R7 BY SRI.RAJA KANNAN
SRI.VIPIN NARAYANAN GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.09.2021, ALONG WITH WP(C).3569/2021,
2330/2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.2330/2018 & connected cases
:5 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021/17TH BHADRA, 1943
WP(C) NO. 3569 OF 2021
PETITIONERS:
1 A.K.ABDUL SHUKKOOR,
AGED 59 YEARS,
S/O.IBRAHIMKUTTY, BUSINESS,
RESIDING AT ALAMBILATT KOMATH HOUSE,
MATHAMANGALAM P.O.,
KANNUR 670 306
2 MINI SAJI,
AGED 48 YEARS,
W/O.SAJI STANLY,
RESIDING AT ARATTIL HOUSE,
ARATTUTHARA P.O.,
MANANTHAWADY,
WAYANAD 670 645.
BY ADV MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 PANAMARAM GRAMA PANCHAYATH,
REP.BY ITS SECRETARY,
PANAMARAM P.O.,
WAYANAD 670 721.
2 CHIEF TOWN PLANNER,
OFFICE OF THE CHIEF TOWN PLANNER,
SWARAJ BHAVAN,
NANTHAKODE,
KOWDIAR P.O.,
THIRUVANANTHAPURAM 695 003.
WP(C) No.2330/2018 & connected cases
:6 :
BY ADVS.
R1 BY SRI.M.R.HARIRAJ, SC
R2 BY SRI. VIPIN NARAYANAN, GOVERNMENT PLEADER
SANTHOSH MATHEW
SRI.ARUN THOMAS
SRI.JENNIS STEPHEN
SRI.VIJAY V. PAUL
SMT.KARTHIKA MARIA
SMT.VEENA RAVEENDRAN
SRI.ANIL SEBASTIAN PULICKEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.09.2021, ALONG WITH WP(C).2661/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.2330/2018 & connected cases
:7 :
JUDGMENT
~~~~~~~~~
Dated this the 8th day of September, 2021
[WPC.2330/2018 and 2661/2021 & 3569/2021]
All these writ petitions relate to establishment of a
Petroleum Fuel Retail Outlet. Hence, the writ petitions are
heard together and disposed of by a common judgment. The
parties and exhibits are referred to in this judgment as they
are arrayed/marked in WP(C) No.2330/2018, for convenience,
unless otherwise specified.
2. The petitioners in W.P.(C) No.2330/2018, who are
running a Petroleum Fuel Retail Outlet (hereinafter referred to
as 'Fuel Station' for brevity), are aggrieved by Exts.P6 and P7
NOC/Proceedings of the 2nd respondent-Additional District
Magistrate granting permission to the 4th respondent to
establish a Fuel Station in Panamaram Village in Wayanad
District. On the demise of the 1 st petitioner, the legal heirs
have been substituted as petitioners.
WP(C) No.2330/2018 & connected cases
3. The petitioners submit that the proposed Fuel
Station of the 4th respondent is very close to the existing Fuel
Station of the petitioners. If the new Fuel Station is started,
the volume of business of the petitioners would be affected
adversely, threatening the very survival of their Fuel Station.
The Fuel Station of the 4th respondent is permitted at a place
violating Ext.P3 Guidelines for Access, Location and Layout of
Roadside Fuel Stations and Service Stations (Third Revision)
2009. The Stamp Paper on which Ext.P5 lease deed has
been executed by the 5th respondent in favour of the 4th
respondent, violates the Stamp Act. The 1 st petitioner belongs
to a Scheduled Tribe and no new Fuel Station should have
been permitted near his Fuel Station without regard to the
financial viability of his Fuel Station.
4. As regards the argument of the petitioners based
on possible reduction of business volume consequent to
establishment of new Fuel Station in a nearby place, the same
cannot be accepted since it is for the Petroleum Companies to
assess the business volume expected of a Fuel Station and
WP(C) No.2330/2018 & connected cases
sanction sufficient number of Dealerships according to their
norms. A business rival cannot dictate terms in that regard,
as long as there is no violation of any statutory rules or
conditions of agreement.
5. As regards violation of the provisions of Ext.P3
Guidelines for Access, Location and Layout of Roadside Fuel
Stations and Service Stations (Third Revision) 2009, a
statement has been filed on behalf of the 2 nd respondent-
Additional District Magistrate to the effect that examining
various reports received from different Departments, the
District Administration could not find any reason to reject the
application for NOC. As regards deficit stamp duty paid on the
lease deed, the deficiency will not by itself nullify the
agreement entered into by the parties thereto and the said
deficiency is curable. The petitioners cannot base their case
on the lease deed, to which the petitioners are not parties.
6. The 2nd respondent stated that the Norms for the
Access to Fuel Stations, Service Stations and Rest Areas
along National Highways of the Ministry of Road Transport
WP(C) No.2330/2018 & connected cases
and National Highways are applicable only to the Fuel
Stations established on the sides of National Highways. The
road where the 4th respondent's Fuel Station is coming up, is
not a National Highway. It was also submitted at the Bar that
the norms prescribed by the Indian Roads Congress have
been subsequently withdrawn and the Government
Orders/Guidelines based thereon are also not in force. In
such circumstances, the reliefs prayed for in W.P.(C)
No.2330/2018 are not grantable.
7. W.P.(C) No.2661/2021 has been filed by two
residents of the Panamaram Village alleging that the
construction of Fuel Station carried out by the 4 th respondent
is without obtaining a Development Permit and Building Permit
from the Panamaram Grama Panchayat and the 4 th
respondent has no permit under the Kerala Minor Mineral
Concession Rules (KMMC Rules) to do earth work.
Indiscriminate filling is being carried out by the 4 th respondent.
The petitioners in W.P.(C) No.2661/2021 therefore seek to
direct the respondents to restrain respondents 4 and 5 from
WP(C) No.2330/2018 & connected cases
carrying out the construction activities in Survey Nos.276/2
and 276/3. A declaration is also sought that they are not
entitled to reclaim the land without obtaining approval from the
Geologist.
8. Respondents 4 and 5 filed a counter affidavit in
W.P.(C) No.2661/2021 stating that they have obtained an
NOC from the Additional District Magistrate to start the Fuel
Station. An application has been submitted to the Panchayat
for Building Permit and for approval of the building lay out, to
construct Fuel Station. The Chief Town Planner has
sanctioned building lay out as per Order dated 24.01.2020.
But, the Panchayat is not issuing Building Permit due to the
pendency of W.P.(C) No.2330/2018. When the 4 th
respondent installed Fuel Tank, the Panchayat issued Stop
Memo. The petitioners in W.P.(C) No.2661/2021 have no
locus standi to file writ petition, contended respondents 4
and 5.
9. W.P.(C) No.3569/2021 has been filed by
respondents 4 and 5 seeking to quash Ext.P3 Stop Memo and
WP(C) No.2330/2018 & connected cases
Ext.P2 to the extent the same stipulates the condition that the
grant of Building Permit to be subject to the outcome of W.P.
(C) No.2330/2018. Respondents 4 and 5 would contend that
since the Additional District Magistrate has granted NOC and
since the Chief Town Planner has approved building lay out,
the Panchayat authorities cannot delay the consideration of
their application for Building Permit.
10. The Panchayat filed counter affidavit in W.P.(C)
No.3569/2021. The Panchayat took a stand that the property
in question lies at a depth of about 1.5 metres from the PWD
Road and there is a culvert from the PWD Road to the
property. If there is permit from all departments concerned for
construction of the Pump without violation of the Rules, the
Panchayat has no objection. Respondents 4 and 5 have not
applied for development permit, contended the Panchayat.
11. The stand of the Panchayat is that the Chief Town
Planner has made a condition for approval of lay out plan that
the Building Permit should be issued subject to W.P.(C)
No.2330/2018. There should be approval from all
WP(C) No.2330/2018 & connected cases
Departments concerned and that respondents 4 and 5 have
not applied for Development Permit. As regards the condition
of the Chief Town Planner, there is no prohibition in the
condition that the Panchayat shall not process or issue
Building Permit. The condition is that the Building Permit shall
be issued subject to W.P.(C) No.2330/2018. Therefore, the
processing and disposal of Building Permit application cannot
be withheld on that ground.
12. As regards approval from all Departments, the
Additional District Magistrate has granted NOC after obtaining
reports from the Government Departments concerned. The
Panchayat cannot abstain from considering a Building Permit
application, which is a statutory power to be exercised by the
Panchayat authorities, on the specious plea that if there is
permit from all Departments concerned, the Panchayat has no
objection. The Panchayat authorities are bound to exercise
their statutory licensing power in accordance with law.
13. As regards the stand of the Panchayat that
respondents 4 and 5 have not applied for Development
WP(C) No.2330/2018 & connected cases
Permit, this Court has held in Philip Thomas v. Geologist
[2021 (5) KLT 227] that a Development Permit under Rule 4 or
5 of the Kerala Panchayat Building Rules, 2019 is required
only when there is development of land by dividing land into
plots. In this case, no one has a case that respondents 4 or 5
intends to divide land into plots. However, respondents 4 and
5 may require Transit Passes from the Geologist, issued
under the KMMC Rules if he/they intend to transport
ordinary/red earth for filling up/ heightening the land. But, that
cannot be a reason for the Panchayat not to process an
application for Building Permit.
14. In the facts and circumstances of the case, W.P.(C)
No.2330/2018 is dismissed. W.P.(C) Nos.2661 and 3569 of
2021 are disposed of with the following orders/directions:
(i) The 1st respondent-Panchayat in W.P.(C)
No.3569/2021 shall consider and process the application for
Building Permit submitted by respondents 4 or 5 (petitioners in
W.P.(C) No.3569/2021) and pass orders thereon within a
period of four weeks, in accordance with law;
WP(C) No.2330/2018 & connected cases
(ii) If the 4th respondent needs to transport ordinary
earth / red earth for the purpose of filling up / heightening the
land in question by transporting ordinary earth / red earth, for
the purpose of establishing the Fuel Station, the same shall be
done only after obtaining Mineral Transport Passes from the
jurisdictional Geologist.
Sd/-
N. NAGARESH, JUDGE
aks/11.10.2021
WP(C) No.2330/2018 & connected cases
APPENDIX OF WP(C) 2330/2018
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF THE STATEMENT OF
TOTAL SALES OF PETROLEUM PRODUCTS FOR
2012-2013.
EXHIBIT P2 TRUE PHOTOCOPY OF THE STATEMENT OF
TOTAL SALES OF PETROLEUM PRODUCTS FROM
01-04-2017 TO 31-12-2017.
EXHIBIT P3 TRUE PHOTOCOPY OF REVISED GUIDE LINES
OF INDIAN ROADS CONGRESS FOR SETTING
UP FUEL STATIONS ON ROADSIDE INCLUSIVE
OF CLAUSE 6.1.5.
EXHIBIT P4 TRUE PHOTOCOPY OF THE ROUGH SKETCH OF
THE SITE WHERE THE FUEL STATION IS
PROPOSED TO BE SET UP.
EXHIBIT P5 TRUE PHOTOCOPY OF THE LEASE DEED DATED
19-12-2015.
EXHIBIT P6 TRUE PHOTOCOPY OF THE NOC ISSUED BY
THE 2ND RESPONDENT DATED 14-12-2017.
EXHIBIT P7 TRUE PHOTOCOPY OF THE SANCTION ISSUED
BY THE 2ND RESPONDENT 14-12-2017.
RESPONDENTS' EXHIBITS:
ANNEXURE 1 PHOTOGRAPH OF THE ROAD INTERSECTION ON
THE SOUTH EASTERN PART OF THE PROPERTY
ANNEXURE 2 PHOTOGRAPH OF THE CURVE ON THE
SOUTHERN SIDE IN THE KALPETTA -
MANANTHAVADY ROAD
ANNEXURE 3 PHOTOGRAPH OF THE CURVE ON THE
NORTHERN SIDE IN THE KALPETTA -
MANANTHAVADY ROAD
ANNEXURE 4 PHOTOGRAPH OF THE MARIAMMAN KSHETRAM
AND THE MADRASA
ANNEXURE 5 PHOTOGRAPH OF THE CULVERT
ANNEXURE 6 PHOTOGRAPH OF THE HALF COMPLETED DRAIN
BETWEEN THE EASTERN BOUNDARY OF THE
PROPERTY AND THE MAIN ROAD
ANNEXURE 7 PHOTOGRAPH OF THE CHANNEL RUNNING
ALONG THE NORTHERN BOUNDARY OF THE
PROPERTY
WP(C) No.2330/2018 & connected cases
ANNEXURE 8 PHOTOGRAPH OF THE NEIGHBOURING
PROPERTY FILLED WITH RED EARTH
ANNEXURE 9 PHOTOGRAPH OF THE CHANNEL FORMED BY
FLOW OF WATER AFTER THE RED EARTH
FILLED AREA
ANNEXURE 10 PHOTOGRAPH OF THE PROPERTY FROM THE
NORTH EASTERN CORNER
ANNEXURE 11 PHOTOGRAPH OF THE PROPERTY FROM ITS
WESTERN SIDE TO THE EASTERN SIDE
ANNEXURE 12 PHOTOGRAPH OF PANCHAYATH ROAD TO THE
WESTERN SIDE FRIM KALPETTA -
MANANTHAVADY ROAD
ANNEXURE 13 PHOTO OF THE ROAD AND THE TWO CURVED
IN BETWEEN WHICH THE PROPERTY FOR
PROPOSED RETAIL OUTLET
ANNEXURE 14 PHOTO OF THE ROAD AND THE TWO CURVED
IN BETWEEN WHICH THE PROPERTY FOR
PROPOSED RETAIL OUTLET.
WP(C) No.2330/2018 & connected cases
APPENDIX OF WP(C) 2661/2021
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LEASE AGREEMENT
EXECUTED BETWEEN THE 4TH AND 5TH
RESPONDENT ON 19.12.2015.
EXHIBIT P2 TRUE COPY OF THE NO OBJECTION
CERTIFICATE DATED 14.12.2017 ISSUED BY
THE ADDITIONAL DISTRICT MAGISTRATE
WAYANAD TO THE TERRITORY MANAGER
(RETAIL), BHARAT PETROLEUM CORPORATION
LTD.
EXHIBIT P3 PHOTOGRAPHS OF THE SITE.
EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED
23.01.2021 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE SECRETARY OF THE
PANAMARAM GRAMA PANCHAYAT.
EXHIBIT P5 TRUE COPY OF THE REPLY RECEIVED BY THE
1ST PETITIONER ON 25.01.2021 UNDER RTI
ACT.
EXHIBIT P6 TRUE COPY OF THE APPLICATION SUBMITTED
BY THE 1ST PETITIONER BEFORE THE
GEOLOGIST, DEPARTMENT OF MINING AND
GEOLOGY.
EXHIBIT P7 TRUE COPY OF THE REPLY RECEIVED FROM
THE GEOLOGIST BY THE 1ST PETITIONER.
RESPONDENTS' EXHIBITS:
EXHIBIT R4(a) TRUE COPY OF THE ORDER DATED
24.01.2020 OF THE CHIEF TOWN PLANNER,
THIRUVANANTHAPURAM
EXHIBIT R4(b) TRUE COPY OF THE STOP MEMO DATED
03.02.2021 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT R4(c) TRUE COPY OF THE WRITTEN REQUEST DATED
06.02.2021 SUBMITTED BY THE
RESPONDENTS 4 AND 5 BEFORE THE 2ND
RESPONDENT.
WP(C) No.2330/2018 & connected cases
EXHIBIT R4(d) TRUE COPY OF THE RECEIPT DATED
06.02.2021 ISSUED TO THE RESPONDENTS 4
AND 5.
WP(C) No.2330/2018 & connected cases
APPENDIX OF WP(C) 3569/2021
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE NO OBJECTION
CERTIFICATE (NOC) DATED 14.12.20217
ISSUED BY THE ADDITIONAL DISTRICT
MAGISTRATE, WAYANAD NO.MI/2013/2004-
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 24.1.2020
OF THE CHIEF TOWN PLANNER,
THIRUVANANTHAPURAM
NO.TCPCTP/2447/19.D1
EXHIBIT P3 TRUE COPY OF THE STOP MEMO DATED
3.2.2021 ISSUED BY THE RESPONDENT
PANCHAYATH NO.A2-516/2019.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER DATED
4.2.2021 IN W.P.(C).NO.2661 OF 2021.
EXHIBIT P5 TRUE COPY OF THE WRITTEN REQUEST DATED
06.2.2021 SUBMITTED BY THE PETITIONERS
BEFORE THE 1ST RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE RECEIPT DATED
6.2.2021 ISSUED BY THE 1ST RESPONDENT
TO THE PETITIONERS.
EXHIBIT P7 TRUE COPY OF THE LICENCE/PERMIT DATED
4.11.2020 ISSUED BY THE DEPUTY CHIEF
CONTROL OF EXPLOSIVES, PETROLWUM AND
EXPLOSIVES SAFETY ORGANIZATION,
GOVERNMENT OF INDIA
EXHIBIT P8 TRUE COPY OF THE LAND TAX RECEIPT
DATED 12.12.2018 ISSUED BY THE VILLAGE
OFFICER, PANAMARAM
RESPONDENTS' EXHIBITS:
EXHIBIT R3(1) TRUE COPY OF THE GOVERNMENT ORDER G.O.
(MS) NO.67/2020/PWD DATED 16.10.2020
EXHIBIT R1(a) A TRUE COPY OF THE LETTER NO.2/5161/19
DATED 20/4/2019
EXHIBIT R1(b) A TRUE COPIES OF THE LETTERS DATED
17.04.2019 OF THE FIRST RESPONDENT
EXHIBIT R1(c) A TRUE COPY OF THE LETTER
NO.439/2019/L.DIS DATD 10.05.2019 OF
THE DISTRICT TOWN PLANNER
WP(C) No.2330/2018 & connected cases
EXHIBIT R1(d) A TRUE COPY OF THE LETTER NO.463/2019
DATED 15.05.2019 ISSUED BY THE
DISTRICT TOWN PLANNER
EXHIBIT R1(e) A TRUE COPY OF THE LETTER
NO.A2/5161/19 DATED 17.05.2019
EXHIBIT R1(f) A TRUE COPY OF THE REQUEST DATED
26.08.2019
EXHIBIT R1(g) A TRUE COPY OF THE REQUEST DATED
28.09.2019 OF THE PETITIONER
EXHIBIT R1(h) A TRUE COPY OF THE LETTER
NO.A2/5161/19(2) DATED 30.09.2019
EXHIBIT R1(i) A TRUE COPY OF THE LETTER
NO.TCPCTP/990/19-D DATED 24.10.2019 OF
THE CHIEF TOWN PLANNER
EXHIBIT R1(j) A TRUE COPY OF THE LETTER
NO.TCPCTP/2447/2019-D1 DATED
16.11.2019
EXHIBIT R1(k) A TRUE COPY OF THE LETTER DATED
5.12.2019
EXHIBIT R1(l) A TRUE COPY OF THE STOP MEMO DATED
03.02.2021
SR
